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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(1)(d) in Assam Public Procurement Act, 2017

(d)intentionally influences any procuring entity or any officer or employee thereof or willfully or fraudulently makes any assertion or representation that would restrict or constrain fair competition in any procurement process; or